BHARATI DANGRE

1,332 recorded High Court judgment(s) · 2017–2025

Courts

Bombay High Court

1332

Disposed Off	708
(unspecified)	193
Dismissed	179
DISPOSED OFF	112
DISMISSED	30
Dissmiss For Default/Non-Prosecution	26
OTHERS DISPOSED OFF	22
Allowed	15

SHREE GANESH HANDLOOM WEAVERS CO-OPEARAITVE SOCIETY LTD FI v. THE STATE OF MAHARASHTRA THROU. ITS SEC. TEXTILES DEPT GOVT OF MAHARASHTRA AND ORS — Bombay High Court (2025-03-10)
YUVRAJ DATAJIRAO PATIL v. STATE OF MAHARASHTRA THR. THE SECRETARY CO OP. DEPARTMENT AND ORS — Bombay High Court (2025-03-10)
AHIRWADI SEVA CO-OPERATIVE SOCIETY LTD. AND ANR v. NAMDEV YASHWANT YADAV AND ORS — Bombay High Court (2025-03-10)
RAJSHEKHAR VIRPAX SHIVDARE v. THE STATE OF MAHARASHTRA THROU. MINISTRY OF CO-OPERATION — Bombay High Court (2025-03-06)
BHARTARINATH KASHINATH ABHANG AND ORS v. THE STATE OF MAHARASHTRA THROUGH MCD — Bombay High Court (2025-03-06)
SAMPATRAO MARUTIRAO PATIL DECD THRU LHRS AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-03-06)
RAMDAS BIRAPPA HAKKE v. THE STATE OF MAHARASHTRA THROUGH. MINISTER OF CO-OPERATION, DEPARTMENT OF CO-OPERATION — Bombay High Court (2025-03-06)
CHANDRAKANT GANPATRAO DESHMUKH AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2025-03-06)
AMRUT SUDHAKAR NARVEKAR AND ORS v. THE COLLECTOR SINDHUDURG AND ORS — Bombay High Court (2025-03-06)
SOLAPUR PRIVATE HOSPITAL OWNERS ASSOCIATIONS v. SOLAPUR MUNICIPAL CORPORATION THROU. ITS MUNICIPAL COMMISSIONER AND ORS — Bombay High Court (2025-03-05)